Nikhil Dnyanoba Tambalge vs The State Of Maharashtra
2021 Latest Caselaw 5987 Bom

                                                                    501.504.2020 apeal.doc

ISM
                  IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        CRIMINAL APPELLATE JURISDICTION

                              CRIMINAL APPEAL NO. 504 OF 2020

      Nikhil Dnyanoba Tambalge                                     ....Appellant

              V/s.

      The State of Maharashtra                                     .....Respondent

      Mr. Deep Samant i/b Mr. Samir A. Vaidya for the Appellant
      Mrs. A. S. Pai APP for the State


                               CORAM :   S. S. SHINDE &
                                         MANISH PITALE, JJ.

                               DATE:     APRIL 1, 2021.

      P.C.:

Not on board. Upon production, taken on board.

1] Appellant has moved this Court for speaking to the minutes of the Judgment dated 10/03/2021. Prayer is made that in place of the word 'respondent no. 2 (original complainant)' the word 'complainant' may be substituted in para 3 of the said Judgment and thereafter, wherever the word 'respondent no. 2' is appearing in the Judgment, same be substituted with the word 'complainant'.

2] Prayer is granted. Necessary corrections be made in the original Judgment.

501.504.2020 apeal.doc

3] Registry to furnish certifed copy of the corrected order, if applied for.

[MANISH PITALE, J.] [S. S. SHINDE, J.]